Section 72 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
72. Register on account of damages and compensation [Rule 115-GG, U.P.Z.A. & L.R. Rules].
(1)There shall be maintained in the office of each Collector a register in Z. A. Form 49-CC showing details of the amount ordered to be realised on account of damages and compensation awarded in proceedings under Section 122-B.(2)A similar register shall also be maintained by each Tahsildar showing realisation of damages and compensation awarded in each proceedings. The entries made in the register maintained at Tahsil shall be compared with the register maintained by the Collector to ensure accuracy of the entries made therein.(3)A progress report showing realisation of damages and compensation awarded in proceedings under Section 122-B shall be sent to Board of Revenue U. P., Lucknow by the 15th day of April and October every year. The Board after consolidating the report so received from the districts, shall send it to the Government in the Revenue Department.
